Delhi High Court - Orders
State vs Closure Report on 23 March, 2023
$~77
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ TR.P.(CRL.) 32/2023
STATE ..... Petitioner
Through: Mr. Ritesh Kumar Bahri, APP for the
State with Insp. Anand Pratap, P.S.
E.O.W.
versus
CLOSURE REPORT ..... Respondent
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
ORDER
% 23.03.2023
1. This matter has been listed on account of communication by the Principal District & Session Judge South East, Saket Court Complex New Delhi dated 15th March 2023 on account of observations by learned by the Ld. CMM stating that that the cause of action in CRC No. 98305/2016 arising out the FIR No. 181/2013 has arisen within the territorial jurisdiction of the South District.
2. Accordingly the said matter be transferred to the Saket Court at South District from South-East District, Saket Court.
3. A copy of this order be sent to the Court of Principal District and Sessions Judge, South East for information as well as Principal District & Sessions Judge, South District to allot the case to Court having competent jurisdiction under the district.
4. Parties shall appear before the Principal District & Sessions Judge, 28th March at 02:00 P.M. for directions.
5. Accordingly, the petition is disposed of. Pending applications (if any) are disposed of as infructuous.
Signature Not Verified Digitally Signed By:ANISH DAYAL6. Order be uploaded on the website of this Court.
ANISH DAYAL, J MARCH 23, 2023/RK Signature Not Verified Digitally Signed By:ANISH DAYAL